CHEKALI SREENU Vs. STATE OF A P

JUDGEMENT

(1.) This criminal appeal is preferred, assailing the judgment, dated 12-6-2003, in S.C. No.148 of 2000 on the file of the III Additional District and Sessions Judge (FTC), Medak at Sangareddy, convicting the sole appellant- accused for the offence under Section 302 of the Indian Penal Code and sentencing him to undergo imprisonment for life and to pay a fine of Rs.100/- (Rupees One hundred only) in default to undergo rigorous imprisonment for one month.

(2.) The case of the prosecution is that, on 24-11-1999, at about 7.30 or 8.00 p.m., the appellant and Kattera Shanikaraiah (hereinafter be referred to as 'the deceased') quarrelled with each other with regard to certain amount due. In that process, the deceased assaulted the appellant, who, in turn, pushed him. Consequently, the deceased fell on the ground on his back and died instantaneously. Based on the report lodged by P.W.I, the Village Administrative Officer of Achampet Village, a case in Crime No.49 of 1999 on the file of Yeldurthy Police Station was registered against the appellant for the alleged offence under Section 302 of the Indian Penal Code and was investigated into.

(3.) The appellant pleaded not guilty.